PR. COMMISSIONER OF INCOME TAX vs. M/S SKYWAYS INDUSTRIAL ESTATE COMPANY (P) LTD.

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

• KOTAK MAHINDRA CO. LTD. AND ANOTHER. 367 50.(1987) 3 SCC 544: MADHAV AYAWADANRAO HOSKOT v. STATE OF MAHARASHTRA. 51

  10 SCC 1 · 2014 · SC
  250 citing
• SHREYA SINGHAL v. UNION OF INDIA

  5 SCC 1 · 2015
  147 citing
• 53; Laxmipat Choraria and Others v. State of Maharashtra, AIR 1968 SC 938; Chandran v. State of Kerala

  1 SCC 10 · 2012
  10 citing
• Oriental Insurance Company v. Jashuben and Ors.

  4 SCC 162 · 2008
  5 citing
• Laxmikant v. Patel v. Chetanbhai Shah

  3 SCC 65 · 2002
  4 citing